STATE BY SPE Vs. KIRAN MACHINES

JUDGEMENT

(1.) THESE Criminal Revision Cases have been filed by the State represented by SPE/CBI/EOW,Chennai against the orders of the learned trial Judge, namely the IX Additional Judge, City Civil Court (Special Judge for CBI Cases), Chennai, dated 15.06.2007 in Crl.M.P.Nos.93 to 97 of 2006 in C.C.No.10 of 2005 on the file of the said Court.

(2.) CRL.M.P.No.93 of 2006 was filed by M/s. Kiran Machines and P.Mohanraj, Managing Partner of Kiran Machines, who had been arraigned as Accused Nos. 1 and 2 in the above said calendar case. CRL.M.P.No.94 of 2006 was filed by P.Dhanraj and Gabriel De Prasad, who had been arraigned as Accused Nos.3 and 4 in the said calendar case. CRL.M.P.No.95, 96 and 97 of 2006 were filed by Jesu Nelson, S.Rajkumar and E.Rajagopal, who had been arraigned as Accused Nos.6, 7 and 8 in the above said calendar cases respectively. All the five criminal miscellaneous petitions were filed under Section 239 Cr.P.C seeking discharge. The learned IX Additional Sessions Judge (Special Judge for CBI Cases), Chennai, after enquiry, allowed all the five petitions by a common order dated 15.06.2007 discharging all the above said persons in respect of the charge sheeted offences, namely offences under Sections 120-B r/w.420, 409, 467, 468, 471 IPC and under sections 13(2) r/w.13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) THE common order in respect of each one of the above said criminal miscellaneous petitions are challenged separately in these criminal revision cases. As all the criminal revision cases are connected and they have arisen from the common order disposing of the Criminal Miscellaneous Petitions 93 to 97 of 2006 in C.C.No.10 of 2005 on the file of the trial Court, all these criminal revision cases were taken up for joint hearing and are being disposed of by a common order.